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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(4)(b) in Bihar and Orissa Public Demands Recovery Act, 1914

(b)when a tenure or holding is sold in execution of a certificate for arrears of rent due in respect thereof, sub-section (1) shall not apply, but the purchaser shall acquire such right therein as if he had purchased at a sale thereof under sub-section (1) of Section 208 of the Chotanagpur Tenancy Act, 1908 in execution of a decree for such arrears.